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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Chattisgarh - Subsection

Section 63(7) in Chhattisgarh Value Added Tax Rules, 2006

(7)Any party to a proceeding under the Act or any Rules made thereunder may apply to the Appropriate Authority having jurisdiction in respect of such proceeding or the custody of the records pertaining thereto for a certified copy of any document prouuced or filed in such proceeding or any order passed by such authority.